COURT ARCHIVE

Uttarakhand High Court judgments

21,173 judgments · page 501 of 1,059

High Courts17 Jul 2019Dismissed

Vinay Sah Vs Anshu Sharma & Another

Uttarakhand High Court · (2019) 07 UK CK 0147

Specific Relief Act, 1963 — Section 34Code Of Civil Procedure, 1908 — Section 200, Order 2 Rule 2, Order 6 Rule 2A, Order 9 Rule 2, Order 9 Rule 6(a), Order 17 Rule 2, Order 17 Rule 3, Order 41 Rule 31

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High Courts17 Jul 2019Disposed Of

Suresh Chandra Bhatt Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 07 UK CK 0146

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High Courts17 Jul 2019Disposed Of

Ranvir Singh Negi Vs U.P. Secondary Education Services Commission And Others

Uttarakhand High Court · (2019) 07 UK CK 0145

Uttar Pradesh Secondary Education Services Selection Board Act, 1982 — Section 3(1)

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High Courts17 Jul 2019Allowed

Sahkari Ganna Vikas Samiti & Another Vs M/s Rai Bahadur Narain Singh Sugar Mill Ltd. & Others

Uttarakhand High Court · (2019) 07 UK CK 0144

Uttar Pradesh Sugarcane (Regulation Of Supply And Purchase) Act, 1953 — Section 18(3)Constitution Of India, 1950 — Article 226

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High Courts16 Jul 2019Dismissed

Vishal Singh Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 07 UK CK 0143

Code Of Criminal Procedure, 1973 — Section 125, 397, 401Hindu Marriage Act, 1955 — Section 9

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High Courts16 Jul 2019Dismissed

M/s Hero Motocorp Limited Vs Lakhan Juyal & Others

Uttarakhand High Court · (2019) 07 UK CK 0142

Government Of India Act, 1915 — Section 107Code Of Civil Procedure, 1908 — Order 14 Rule 1Constitution Of India, 1950 — Article 21, 136, 226, 227

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High Courts16 Jul 2019Disposed Of

Bank Of Baroda, Branch Khatima, District Udham Singh Nagar Vs District Magistrate, Udham Singh Nagar & Others

Uttarakhand High Court · (2019) 07 UK CK 0141

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 2(zd), 2(ba), 2(l), 5, 14Indian Stamp Act, 1899 — Section 8FSick Industrial Companies (Special Provisions) Act, 1985 — Section 15(1)

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High Courts16 Jul 2019Allowed

Santosh Vs Bharat Singh & Others

Uttarakhand High Court · (2019) 07 UK CK 0140

Limitation Act, 1963 & mdash; Section 5Code Of Civil Procedure, 1908 — Order 9 Rule 13Constitution Of India, 1950 — Article 227

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High Courts16 Jul 2019Dismissed

Sukuma Export Ltd Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 07 UK CK 0139

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High Courts16 Jul 2019Allowed

Shail Beharwal Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 07 UK CK 0138

Payment Of Gratuity Act, 1972 — Section 2(e), 5, 7

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High Courts16 Jul 2019Dismissed

Naresh Kumar Jain Vs State Public Services Tribunal And Others

Uttarakhand High Court · (2019) 07 UK CK 0137

Constitution Of India, 1950 — Article 226

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High Courts16 Jul 2019Allowed

Arvind Kumar Vs State Of Uttarakhand & Ors.

Uttarakhand High Court · (2019) 07 UK CK 0136

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High Courts16 Jul 2019Allowed

Abbas And Others Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2019) 07 UK CK 0135

Code Of Criminal Procedure, 1973 — Section 82Indian Penal Code, 1860 — Section 147, 148, 307, 332, 336, 353, 427Prevention Of Damage To Public Property Act, 1984 — Section 3, 4

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High Courts15 Jul 2019Disposed Of

Sarwan Singh & Others Vs State Of Uttarakhand

Uttarakhand High Court · (2019) 07 UK CK 0134

Indian Penal Code, 1860 — Section 307, 324, 504, 506Code Of Criminal Procedure, 1973 — Section 207, 313Probation Of Offenders Act, 1958 — Section 3, 4

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High Courts15 Jul 2019Partly Allowed